PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the order dtd. 14/7/2023 passed by the 4th respondent externing the petitioner for a period of one year invoking power under Sec. 55 of the Karnataka Police Act, 1963 (the 'Act', for short)

(2.) Heard Sri. S.C. Bhuti, learned counsel for the petitioner and Sri. V.S. Kalasurmath, learned Government Pleader for the respondents.

(3.) The petitioner is alleged to have been the accused in several crimes. The issue in the case at hand is not with regard to the merit of those crimes that are pending before the Investigation Officers or the concerned Courts, as the case would be. Based upon the said crime, an order is passed by the 4th respondent on 14/7/2023 by which the petitioner is externed for a period of 12 months from Jamkhandi to Raichur. It is this order that is called in question in this subject petition.